Regulating Non-Banking

RBI/2025-26/169 DOR.CRE.REC.372/07-03-008/2025-26 January 1, 2026 Reserve Bank of India (Non-Banking Financial Companies - Concentration Risk Management) Amendment Directions, 2026

RBI/2025-26/168 DOR.CRE.REC.373/21-01-002/2025-26 January 1, 2026 Reserve Bank of India (Non-Banking Financial Companies – Prudential Norms on Capital Adequacy) Amendment Directions, 2026

RBI/2025-26/166 DOR.AML.REC.370/14.01.002/2025-26 December 29, 2025 Reserve Bank of India (Commercial Banks – Know Your Customer) Amendment Directions, 2025 Reserve Bank had issued Reserve Bank of India (Commercial Banks – Know Your Customer) Directions, 2025 dated November 28, 2025

RBI/2025-26/160 DOR.AML.REC.364/14.01.003/2025-26 December 29, 2025 Reserve Bank of India (Non-Banking Financial Companies – Know Your Customer) Amendment Directions, 2025 Reserve Bank had issued Reserve Bank of India (Non-Banking Financial Companies – Know Your Customer) Directions, 2025 dated November 28, 2025

RBI/2025-26/158 DOR.AML.REC.362/14.01.010/2025-26 December 29, 2025 Reserve Bank of India (Asset Reconstruction Companies – Know Your Customer) Amendment Directions, 2025 Reserve Bank had issued Reserve Bank of India (Asset Reconstruction Companies – Know Your Customer) Directions, 2025 dated November 28, 2025

RBI/2025-26/157 DOR.AML.REC.361/14.01.011/2025-26 December 29, 2025 Reserve Bank of India (All India Financial Institutions – Know Your Customer) Amendment Directions, 2025 Reserve Bank had issued Reserve Bank of India (All India Financial Institutions – Know Your Customer) Directions, 2025 dated November 28, 2025

RBI/2025-26/100 DOR.RRC.REC.302/33-01-010/2025-26 November 28, 2025 Consolidation of Regulations – Withdrawal of circulars Please refer to the press release issued on November 28, 2025 announcing the release of 244 Master Directions consolidating the instructions currently administered by the Department of Regulation (DoR) of the Reserve Bank of India.

RBI/2025-26/96 DOR.STR.REC.60/21.04.048/2025-26 November 14, 2025 Reserve Bank of India (Trade Relief Measures) Directions, 2025 Chapter I: Preliminary Preamble 1. Reserve Bank is statutorily mandated to operate the credit system of the country to its advantage. In this endeavour, and with a view to mitigating the burden of debt servicing brought about by trade disruptions caused by global headwinds and to ensure the continuity of viable businesses, Reserve Bank being satisfied that it is necessary and expedient in the public interest to do so, issues these Directions hereinafter specified.

RBI/2025-26/34 DIT.CO.No.S-106/07.71.039/2025-26 April 28, 2025 The Chairman / Managing Director / Chief Executive Officer All Scheduled Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) All Primary (Urban) Co-operative Banks/ State Co-operative Banks/ Central Cooperative Banks All All-India Financial Institutions All Non-Banking Financial Companies (including Housing Finance Companies) All Primary Dealers All Non-bank Payment System Operators (PSOs) All Credit Information Companies (CICs) Madam / Dear Sir, Processing of Regulatory Authorisations/ Licenses/ Approvals through PRAVAAH

RBI/2024-25/104 Ref.No.DoS.CO.PPG/SEC.13/11.01.005/2024-25 January 17, 2025 The Chairman / Managing Director / Chief Executive Officer All Scheduled Commercial Banks (Excluding RRBs) All Primary (Urban) Co-operative Banks All Deposit Taking NBFCs (Excluding HFCs) [Supervised Entities (SEs)] Madam / Dear Sir